LAWS(HPH)-2020-12-46

SUSHMA DEVI Vs. STATE OF HIMACHAL PRADESH

Decided On December 22, 2020
SUSHMA DEVI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Petitioner despite being successful in dislodging respondent No. 6 from the post of Anganwari Worker could not procure appointment in her favour. After her successful challenge to the appointment of respondent No. 6, the resultant vacancy has been filled-in from the second in the merit i.e. respondent No. 5. Aggrieved, the petitioner has preferred instant writ petition with the grievance that she was the torch bearer and, therefore, after having successfully contested the case against the original appointee/respondent No. 6, instead of respondent No. 5 it is the petitioner who deserved to be appointed in place of respondent No. 6.

(2.) ***

(3.) Aggrieved, instant writ petition has been preferred by her claiming following reliefs: